Section 118 in Rajasthan Land Revenue (Land Records) Rules, 1957
118. Deposits made direct to the Tehsil.
- In case of deposits made direct to Tehsil. the depositor shall tender the amount along with Arz-Irsal (in triplicate filled in by him). The same procedure as mentioned in the preceding paragraphs about the verification by the Revenue Accountant, will be followed in this case also. But one copy of the Arz-Irsal will be retained by the Revenue Accountant, who will arrange to send to the Patwari or deliver it to him when the latter visits the Tehsil for receiving his salary. The third copy will be given to the depositor as receipt.
